P M VATSLA Vs. P BALASUBRAMANIAM AND ORS

JUDGEMENT

(1.) Animadverting upon the common judgment and decrees dated 29.11.2007 passed by the VI Additional Judge, City Civil Court, Chennai, in O.S.Nos.10837 of 1996 and 5923 of 1997 respectively, these two appeals are focussed.

(2.) The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) Compendiously and concisely, the relevant facts absolutely necessary and germane for the disposal of these two appeals would run thus: